COURT ARCHIVE

Madhya Pradesh High Court judgments, 2000

865 judgments · page 25 of 44

High Courts12 May 2000Dismissed

Smt. Kirti Mishra Vs Smt. Krishna Mishra and another

Madhya Pradesh High Court · (2000) 2 DMC 512 : (2001) ILR (MP) 130 : (2000) 2 JLJ 265 : (2001) 2 MPHT 119 : (2001) 1 MPLJ 352

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24

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High Courts12 May 2000Partly Allowed

Smt. Sweta and another Vs Dharma Chand and another

Madhya Pradesh High Court · AIR 2001 MP 23 : (2001) 2 JLJ 37 : (2001) 2 MPHT 274 : (2001) 1 MPLJ 89

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 99Guardians and Wards Act, 1890 — Section 10, 11, 17, 2, 47Hindu Minority and Guardianship Act, 1956 — Section 12

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High Courts12 May 2000Allowed

Laxmi Gudakhu Factory Vs Avinash Gudakhu Factory

Madhya Pradesh High Court · AIR 2000 MP 305 : (2001) 1 JLJ 192 : (2001) 4 MPLJ 264

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts12 May 2000Dismissed

Hafiz Mujahid Ali and another Vs Gyarsi Lal and another

Madhya Pradesh High Court · (2001) 1 MPHT 59 : (2000) 2 MPJR 371

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Madhya Pradesh Land Revenue Code, 1959 — Section 165(7)

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High Courts12 May 2000Dismissed

Gajraj Singh Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 3765 : (2000) 3 MPHT 445 : (2001) 1 MPLJ 202 : (2000) 4 RCR(Criminal) 730

Penal Code, 1860 (IPC) — Section 376, 506

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High Courts12 May 2000Allowed

Jagjivan Lal Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 279

Penal Code, 1860 (IPC) — Section 307, 308, 324

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High Courts12 May 2000

Maduru alias Damruwa Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 1857

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts12 May 2000Dismissed

Prakash Singh Thakur Vs Smt. Bharti

Madhya Pradesh High Court · AIR 2001 MP 1 : (2000) 2 DMC 368 : (2000) 2 JLJ 249 : (2000) 3 MPHT 105 : (2000) 3 MPLJ 439

Hindu Marriage Act, 1955 — Section 12(1)

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High Courts12 May 2000Dismissed

Shivram Enterprises Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 JLJ 236 : (2000) 2 JLJ 233

Constitution of India, 1950 — Article 226, 227

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High Courts12 May 2000Allowed

Smt. Mishribai and Others Vs Jaheer Hussain and Others

Madhya Pradesh High Court · (2001) 1 MPJR 235

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(e)

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High Courts12 May 2000

Sushil Kumar and Another Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPJR 479

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts12 May 2000Dismissed

Haricharan and Others Vs M. Ojha and Others

Madhya Pradesh High Court · (2001) 1 JLJ 122 : (2001) 1 MPJR 127 : (2001) 2 MPLJ 152

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 May 2000Dismissed

Gajju @ Gajendra Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPLJ 434

Penal Code, 1860 (IPC) — Section 304, 325

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High Courts11 May 2000Allowed

Chamar Singh Vs State of' M.P.

Madhya Pradesh High Court · (2001) 2 MPLJ 229

Penal Code, 1860 (IPC) — Section 304II, 324

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High Courts11 May 2000

Rakesh Shyamlal Samaiya Vs Ajay Kumar Babulal Jain

Madhya Pradesh High Court · (2001) 2 MPJR 259 : (2000) 3 MPLJ 484

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2), 115

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High Courts11 May 2000Dismissed

Vineet Food Products (Pvt.) Ltd. and Others Vs Bank of India and Another

Madhya Pradesh High Court · (2001) 1 JLJ 43 : (2000) 3 MPLJ 491

Banks and Financial Institutions Act, 1993 — Section 19, 20, 21, 31, 31(1)Constitution of India, 1950 — Article 226, 226(2), 227

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High Courts11 May 2000

DR. SANTOSH KUMAR DEY (DECD.) THROUGH LR Vs INCOME TAX OFFICER

Madhya Pradesh High Court · (2000) 162 CTR 386

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 143, 147, 148, 149Wealth Tax Act, 1957 — Section 17(1)(a)

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High Courts11 May 2000

Yashpal Singh Thakur Vs Smt. Anjana Rajput

Madhya Pradesh High Court · (2001) 2 MPHT 192 : (2001) 1 MPLJ 43

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1), 24, 26

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High Courts11 May 2000Allowed

Laxmi Bai and Another Vs State of M.P.

Madhya Pradesh High Court · (2000) 2 MPHT 395

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts11 May 2000Allowed

Mohit Ram Chouhan Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPHT 435 : (2001) 1 MPJR 180

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 116(3), 2, 436, 436(2), 437Penal Code, 1860 (IPC) — Section 109, 205, 29, 30, 419

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